High Courts20 Mar 2014Allowed
Huchamma Vs Chandrashekar
Karnataka High Court · AIR 2014 Kar 133 : (2014) 4 AKR 19 : (2014) 3 KCCR 2088
Karnataka Stamp Act, 1957 — Section 3, 32, 33, 33, 34, 34Stamp Act, 1899 — Section 36
COURT ARCHIVE
Karnataka High Court judgments, 2014
3,159 judgments · page 112 of 158
High Courts20 Mar 2014Allowed
Boramma Vs Boraiah
Karnataka High Court · (2014) 3 AKR 671 : (2014) 3 KCCR 2200
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 13, Order 13 Rule 2, Order 18 Rule 4(1), Order 7 Rule 14, Order 8 Rule 8
High Courts20 Mar 2014
Syed Tanzeem Ahmed @ Tanzeem Vs State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0262
Criminal Procedure Code, 1973 (CrPC) — Section 439National Investigation Agency Act, 2008 — Section 21(4)
High Courts20 Mar 2014
Deputy Director of Income Tax (International Taxation) Circle-1(1) Vs M/s. Vodafone South Ltd. Vodafone South Limited Vs The Deputy Director of Income Tax (International Taxation), Circle-1(1) and Director of Income Tax, International Taxation
Karnataka High Court · (2014) 267 CTR 544 : (2014) ILR 2797 : (2014) 223 TAXMAN 281
Constitution of India, 1950 — Article 226, 245Income Tax Act, 1961 — Section 195, 2(11), 201, 201(1), 201(1A)
High Courts20 Mar 2014Allowed
Smt. M.J. Radha Vs The Deputy Commissioner, (Food and Civil Supplies), The Tahsildar and The Assistant Director, Food and Civil Supplies
Karnataka High Court · (2014) 03 KAR CK 0188
High Courts20 Mar 2014Dismissed
Ahmed Bawa Vs M.S. Lalitha
Karnataka High Court · (2014) 4 AKR 160 : (2014) 3 KarLJ 486
High Courts20 Mar 2014Allowed
Rajappa Vs Rajappa
Karnataka High Court · (2014) 3 KCCR 2174
Karnataka Stamp Act, 1957 — Section 33, 34, 35Registration Act, 1908 — Section 17, 47, 49Transfer of Property Act, 1882 — Section 53A, 53-A
High Courts20 Mar 2014
DHL Express India Private Limited Vs Union of India
Karnataka High Court · (2015) 316 ELT 651 : (2014) 6 KarLJ 263
High Courts20 Mar 2014
Rupen Patel Vs Gopalan Enterprises (India) Pvt. Ltd.
Karnataka High Court · (2014) ILR 5209 : (2014) 4 KCCR 3316
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9, Order 7 Rule 17
High Courts20 Mar 2014
Commissioner of Cus. Vs Lakshminarayana Mining Co.
Karnataka High Court · (2014) 305 ELT 273 : (2014) 29 GSTR 266
Customs Act, 1962 — Section 100, 100, 101, 102, 102Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)
High Courts20 Mar 2014Allowed
Mr. Dhruva Kumar Vs Office of The Joint Commissioner of Excise SEIB, Bangalore
Karnataka High Court · (2014) 03 KAR CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 438Karnataka Excise Act, 1965 - Section 32 38A 43A
High Courts20 Mar 2014Disposed Off
Sri. Ajay Rajasekhar Vs Smt. Tripti
Karnataka High Court · (2014) 03 KAR CK 0026
High Courts19 Mar 2014
Asea Brown Boveri Ltd. Vs State of Karnataka
Karnataka High Court · (2014) ILR 3346 : (2014) 79 KarLJ 241 : (2014) 70 VST 84
Central Sales Tax Act, 1956 — Section 14, 15, 2(g), 3, 3(a)Constitution of India, 1950 — Article 14, 19(1)(g), 246(2), 269, 286Karnataka Sales Tax Act, 1957 — Section 12(3), 2, 2(1)(u1), 2(1)(u2), 21(2)
High Courts19 Mar 2014Dismissed
Sangappa Vs Ramchandra Laxman Pujeri and Others
Karnataka High Court · (2014) 03 KAR CK 0261
High Courts19 Mar 2014Dismissed
Basavaraj S. Ghale Vs Union of India, State of Karnataka and Karnataka Antibiotics and Pharmaceuticals Limited
Karnataka High Court · (2014) 03 KAR CK 0242
High Courts19 Mar 2014Dismissed
Sri Narasimhaiah Vs State of Karnataka and Others
Karnataka High Court · (2014) 03 KAR CK 0218
Karnataka Land Reforms Act, 1961 - Section 44Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 - Section 3(1)(b) 3(b)
High Courts19 Mar 2014Allowed
Smt. Bhanumathi Vs Bayanna, Smt. Nagarathanamma, B.K. Ramanna and C. Balappa
Karnataka High Court · (2014) 03 KAR CK 0206
High Courts19 Mar 2014Allowed
Shri Rama Laxman Patil, Shri Sidrai Rama Patil and Shri Siddapa Laxman Patil Vs The State of Karnataka
Karnataka High Court · (2014) 03 KAR CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts19 Mar 2014Allowed
Sri M. Bharathi Vs State
Karnataka High Court · (2014) 03 KAR CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Mar 2014Partly Allowed
Dr. H. Hanumanthappa, M.B.B.S., D.V.D., M.D., (Dermatology) Vs The State of Karnataka, The Selection Committee, Mysore Medical College and Research Institute and Dr. B. Krishnamurthy, Professor and Head of the Department of Pediatrics, Mysore Medical College and Research Institute
Karnataka High Court · (2014) 03 KAR CK 0189